Punjab-Haryana High Court
M/S Scc Cargo Pvt. Ltd vs Poonam Sharma & Ors on 30 November, 2016
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
229
FAO No.4860 of 2014 (O&M)
Date of Decision: November 30, 2016
M/s S.C.C. Cargo Pvt. Ltd., Faridabad
...Appellant
Versus
Smt. Poonam Sharma and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Adish Gupta, Advocate
for the appellant.
Mr. Sudhir Nar, Advocate
for the respondents.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the appellant states that in pursuance to the order passed by this Court on 14.07.2016, the award amount has been deposited with the Commissioner under The Employee's Compensation Act, Circle -V, Faridabad. He, however, states that he has instructions to withdraw the present appeal as the appellant does not want to pursue the same in the light of a compromise which has been entered into between the parties.
Counsel for the respondents states that he has no instructions with regard to the compromise, however, he has no objection to the withdrawal of the appeal.
In view of the above, the present appeal is disposed of as withdrawn.
In the light of the disposal of the appeal, pending applications stand disposed of as infructuous.
November 30, 2016 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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